Section 4(1) in The Citizenship (Amendment) Act, 2003
(1)A person born outside India shall be a citizen of India by descent,-(a)on or after the 26th day of January, 1950 , but before the 10th day of December, 1992 , if his father is a citizen of India at the time of his birth; or(b)on or after the 10th day of December, 1992 , if either of his parents is a citizen of India at the time of his birth: Provided that if the father of a person referred to in clause (a) was a citizen of India by descent only, that person shall not be a citizen of India by virtue of this section unless-(a)his birth is registered at an Indian consulate within one year of its occurrence or the commencement of this Act, whichever is later, or, with the permission of the Central Government, after the expiry of the said period; or(b)his father is, at the time of his birth, in service under a Government in India:Provided further that if either of the parents of a person referred to in clause (b) was a citizen of India by descent only, that person shall not be a citizen of India by virtue of this section, unless-(a)his birth is registered at an Indian consulate within one year of its occurrence or on or after the 10th day of December, 1992 , whichever is later, or, with the permission of the Central Government, after the expiry of the said period; or(b)either of his parents is, at the time of his birth, in service under a Government in India: Provided also that on or after the commencement of the Citizenship (Amendment) Act, 2003 , a person shall not be a citizen of India by virtue of this section, unless his birth is registered at an Indian consulate in such form and in such manner, as may be prescribed,-(i)within one year of its occurrence or the commencement of the Citizenship (Amendment) Act, 2003 , whichever is later; or(ii)with the permission of the Central Government, after the expiry of the said period:Provided also that no such birth shall be registered unless the parents of such person declare, in such form and in such manner as may be prescribed, that the minor does not hold the passport of another country.
